Oriental Insurance Co., Ltd., vs Karumanchi Kishore,
2023 Latest Caselaw 5347 AP

       HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: M.A.C.M.A.No.688 of 2023

                         PROCEEDING SHEET

Sl.                                                             OFFICE
       DATE                       ORDER
No.                                                              NOTE
02. 06.11.2023 Dr. KMR,J

                           M.A.C.M.A.No.688 of 2023
                       ADMIT.
                       None appeared for the respondents.

Registry is directed to call for the records from the Trial Court.

Post the matter on 01.03.2024, for "final hearing".

________ Dr. KMR,J I.A.No.1 of 2023 There shall be an interim stay of all further proceedings including execution proceedings pursuant to the decree and judgment dated 27.06.2023 passed in M.V.O.P.No.735 of 2017 on the file of Motor Accidents Claims Tribunal-Cum-VII Additional District Judge, Eluru, West Godavari District; subject to condition that the appellant deposits 50% of the decretal amount along with proportionate costs and interests to the credit of the above O.P. within a period of eight (08) weeks from today. On such deposit, the Contd.....

respondent/claimant is permitted to withdraw the deposited amount awarded by the Tribunal, without furnishing any security.

___________ Dr. KMR, J BMS